Arun Bhansali, J. - (1.) In the present writ petition, the petitioners have questioned the validity of the stipulation indicated in Annexure-13 dated 12.02.2018 issued by the Ministry of Ayurveda, Yoga & Naturopathy, Unani, Siddha and Homoeopathy (AYUSH) providing that all concerned Universities shall admit students in AYUSH under Graduate courses for Academic Year 2018-19 on the basis of the merit list of National Eligibility cum Entrance Test (NEET) only.
(2.) It is, inter-alia, submitted that based on the said stipulation made in the direction dated 12.02.2018, the counseling has been held by the respondent No.3. Despite holding two rounds of counseling based on the requirements of having NEET alongwith the other eligibility criteria, majority of seats are lying vacant in the colleges, inasmuch as, in some institutions almost all the seats are lying vacant.
(3.) The respondent Counseling Board has again issued an advertisement for holding last round of counseling on 28th & 29th October, 2018 as the admissions have to be granted before 31.10.2018.;